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PUC/PCN methodology in respect of anti-dumping application concerning the imports of Plastic Processing Machines from China PR & Taiwan- (Ministry of Commerce and Industry) (08 Jul 2024)

MANU/COMM/0085/2024

Commercial

1. This has reference to the initiation notification no. 6/09/2024-DGTR dated 29.03.2024 vide which comments were invited from all interested parties on the PUC and PCNs proposed in the initiation notification. Comments received from the interested parties have been examined and a meeting was held on 30th April 2024 at 04:00 PM to finalise the scope of the product under consideration and the PCN methodology.

2. In the light of the submissions made by the interested parties, the final scope of the product under consideration will be as follows:

The product under consideration in the present investigation is Plastic processing machines (PPM) or Injection Moulding Machines also known as injection presser used for processing and moulding of plastic materials.

The scope of the product under consideration includes all kinds of plastic processing or injection moulding machines, having clamping force not less than 40 tonnes and not more than 1500 tonnes.

The scope of the product under consideration includes machines in fully assembled, semi knocked down (SKD), complete knocked down form (CKD), or a combination of SKD & CKD. The scope is further clarified below -

a. A plastic processing machine in semi knocked down stage shall mean a plastic processing machine which is not fully assembled but is transacted as a plastic processing machine with components not fitted together and the machine is not ready to use.

b. A plastic processing machine in completely knocked down stage shall mean a plastic processing machine in its incomplete or unfinished form, has the essential character of the complete machine when put together, and contains components .

c. Semi knocked down (SKD) body/component/parts for injection moulding machines classifiable under 84771000 and having clamping force 40 tonne to 1500 tonne, such as clamping/clamp unit, injection unit with or without screw & barrel, machine base frame and fabrication frames/covers.

The following types of products are however excluded from the scope of the product under consideration:

i. Blow moulding machines classified under Custom Tariff Act, 1975 under subheading. 8477 30 04.

ii. Vertical injection moulding machines.

iii. All electric injection moulding machines wherein the mechanical movements such as injection, moulding closing, moulding opening, ejection, screw-drive etc. are controlled by independent servo motors and having digital control system and without hydraulic unit.

iv. Multi-colour/ multi-mould machinery for making footwear, rotary injection moulding machinery for making footwear and footwear sole/strap/heel injection moulding machine classified under the Custom Tariff Act, 1975 under sub- heading 8453.

v. Second hand/used plastic processing machines.

3. As regards the PCN methodology, clamping force alone shall be considered as the only PCN parameter.

4. It is also informed to all interested parties that this is the final PCN/PUC notification. Further, no modification/ comments/ arguments would be entertained by the Authority regarding PCNs.

5. In view of the above, all interested parties are requested to file questionnaire responses in accordance with the above PCN/PUC latest by 20.07.2024. No further extension of time will be granted by the Authority to file the questionnaire responses as anti-dumping investigation is time bound.

6. This issues with the approval of the Designated Authority.

Tags : PUC/PCN   ANTI-DUMPING   IMPORTS  

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